COURT ARCHIVE

Orissa High Court judgments, 1996

354 judgments · page 7 of 18

High Courts29 Aug 1996Dismissed

Ramesh Dalai Vs State of Orissa and Another

Orissa High Court · (1996) 82 CLT 641 : (1997) CriLJ 2589

National Security Act, 1980 — Section 10, 12, 3(2), 3(4), 3(5)Penal Code, 1860 (IPC) — Section 294, 323, 341, 354, 506

High Courts28 Aug 1996

Prafulla Chandra Moharana Vs State of Orissa

Orissa High Court · (1996) 08 OHC CK 0017

High Courts28 Aug 1996Allowed

Sanjay Kumar Mohapatra and Another Vs Unilever Venture Capital and Investment Consultants Limited and Another

Orissa High Court · (1997) CriLJ 2375 : (1997) 1 OLR 35

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500

High Courts28 Aug 1996Allowed

Budura Digal and Others Vs State of Orissa

Orissa High Court · (1997) CriLJ 996

Penal Code, 1860 (IPC) — Section 307, 34, 435

High Courts27 Aug 1996

Mirja alias Basanta Kumar Sahu and Another Vs State of Orissa

Orissa High Court · (1996) 2 OLR 558

Evidence Act, 1872 — Section 3, 30

High Courts26 Aug 1996Allowed

State of Orissa and Others Vs Bairagi Charan Lenka

Orissa High Court · (1996) 2 OLR 377

Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 16(2)

High Courts26 Aug 1996Allowed

Ashis Kanungo and Others Vs State of Orissa and Others

Orissa High Court · (1996) 2 OLR 348

Orissa Education (Establishment, Recognition and Management of Private Colleges) (Amendment) Rules, 1979 — Rule 3Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 25

High Courts23 Aug 1996Allowed

Mohanlal Krishna Kumar Vs Cuttack Municipality

Orissa High Court · (1996) 2 OLR 458

Prevention of Food Adulteration Act, 1954 — Section 13(2), 20

High Courts23 Aug 1996Dismissed

Ranjit Ray and Another Vs Pukharaj Jain

Orissa High Court · (1996) 82 CLT 528 : (2000) 99 CompCas 229 : (1996) 2 OLR 412

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts23 Aug 1996Allowed

Smt. Satyabhama Nayak Vs Narendra Kumar Nayak

Orissa High Court · AIR 1997 Ori 47 : (1996) 2 OLR 403

Hindu Marriage Act, 1955 — Section 13

High Courts23 Aug 1996

Satyananda Sahoo Vs Ratikanta Panda

Orissa High Court · AIR 1997 Ori 67 : (1996) 82 CLT 653

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11Consumer Protection Act, 1986 — Section 24Limitation Act, 1963 — Section 3

High Courts21 Aug 1996Allowed

Suresh Kumar Sahu Vs State of Orissa

Orissa High Court · (1997) CriLJ 462 : (1997) 2 RCR(Criminal) 292

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 42(1), 50, 55

High Courts21 Aug 1996Allowed

Lalit Mohan Guru and Others Vs Laxminarayan Guru and Others

Orissa High Court · (1996) 2 OLR 435

Evidence Act, 1872 — Section 138

High Courts20 Aug 1996Allowed

Dauda Sana Majhi Vs State of Orissa

Orissa High Court · (1996) 2 OLR 514

Arms Act, 1959 — Section 25(1B)

High Courts19 Aug 1996Allowed

Lundu Roudia Vs Dusman Roudia

Orissa High Court · (1996) 2 OLR 355

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

High Courts16 Aug 1996Allowed

Karunakar Pradhan Vs State of Orissa

Orissa High Court · (1996) 2 OLR 420

General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(2)

High Courts16 Aug 1996Partly Allowed

Orissa State Electricity Board and Others Vs Kedar Charan Lenka

Orissa High Court · (1996) 2 ACC 662 : (1997) ACJ 869 : (1997) 2 LLJ 1058 : (1996) 2 OLR 332

Workmens Compensation Act, 1923 — Section 4(1)

High Courts14 Aug 1996

Santosh Kumar Mishra Vs State of Orissa and Others

Orissa High Court · (1996) 2 OLR 323

High Courts13 Aug 1996

Bidya Mahananda (dead), after him his legal representatives Bahadur Mahananda and Others Vs Gajendra Bhoi and Others

Orissa High Court · (1996) 2 OLR 465

Orissa Land Reforms Act, 1960 — Section 23A, 23B(2)

High Courts13 Aug 1996

Kanhu Charan Sethy and Others Vs State of Orissa

Orissa High Court · (1996) CriLJ 4236 : (1996) 2 OLR 362

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)